JUDGEMENT
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(1.) Heard learned counsel for the parties.
(2.) The present appeal has been preferred against the judgment of the tribunal with regard to waiver under Section 35F of the Central Excise Act.
(3.) Learned counsel for the appellant submits that the Tribunal, while recording finding, has not applied mind to the facts and circumstances of the present case and 100 per cent waiver has been granted to the appellant.;
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